- (1.) Harjit Singh, Surinder Kumar and Jaswinder Singh alias Bindi, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 164 dated 16.8.2011 registered at Police Station Sadar, Jalandhar (Annexure P1) for an offence punishable under sections 406, 420, 465 read with section 120-B of Indian Penal Code alongwith all the subsequent proceedings arising out of the same, on the basis of compromise (Annexure P2) arrived at between the parties.
(2.) Vide orders dated 1.8.2012 passed by this court, the parties were directed to appear before learned Illaqa Magistrate on 31.08.2012 in order to make statements there with regard to the compromise arrived at between them. Learned Additional Chief Judicial Magistrate, Jalandhar recorded statements of the parties and submitted her report vide letter dated 11.9.2012. According to her, the parties have compromised the matter.
(3.) Compromise brings not only peace and harmony between the parties to a dispute but restores tranquility in the society. Taking restoration of peace and harmonious relations between the parties and order in the society as the prime concern of law, it was held in Dharambir Vs. State of Haryana, 2005 3 RCR(Cri) 426 by this court that even if a matrimonial offence is non compoundable, a case regarding the same could be quashed on the basis of compromise between the parties to achieve the aforesaid object.;